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Supreme Court Of India judgments, 2019

2,131 judgments · page 35 of 107

Supreme Court05 Sept 2019

Dr. Ashwani Kumar Vs Union Of India And Another

Supreme Court Of India · (2019) 9 JT 276 : (2019) 12 Scale 125 : (2019) 8 SLT 304 : (2019) 7 MLJ 81

Constitution Of India, 1950 — Article 14, 19, 21, 32, 51(c), 73, 102, 191, 141, 142, 162, 226, 245, 253Indian Penal Code, 1860 — Section 302, 330, 331Representation Of The People Act, 1951 — Section 8
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Supreme Court05 Sept 2019

P. Chidambaram Vs Directorate Of Enforcement

Supreme Court Of India · AIR 2019 SC 4198 : (2019) 9 SCC 24 : (2019) 12 Scale 94 : (2019) 3 SCC(Cri) 509 : (2019) 4 BCR(Cri) 809 : (2019) 4 Crimes 253 : (2020) 1 JLJR 88 : (2020) 1 MLJ(Cri) 28 : (2020) 1 PLJR 170

Constitution Of India, 1950 — Article 14, 20, 20(1), 20(3), 21Prevention Of Money-Laundering (The Manner Of Forwarding A Copy Of The Order Of Provisional Attachment Of Property Along With The Material, And Copy Of The Reasons Along With The Material In Respect Of Survey, To The Adjudicating Authority And Its Period Of Retention) Rules, 2005 — Rule 3Indian Penal Code, 1860 — Section 26, 120B, 420
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Supreme Court04 Sept 2019Disposed Of

Rashid Raza Vs Sadaf Akhtar

Supreme Court Of India · AIR 2021 SC 4067 : (2021) 9 SCC 818 : (2021) 9 JT 63 : (2021) 10 Scale 43

Arbitration And Conciliation Act, 1996 — Section 8, 11
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Supreme Court04 Sept 2019Allowed

Mohammed Fasrin Vs State Rep. By The Intelligence Officer

Supreme Court Of India · AIR 2019 SC 4427 : (2019) 8 SCC 811 : (2019) 3 SCC(Cri) 684 : (2019) 4 Cricc 60 : (2019) 4 JCC 3968 : (2019) 3 ALTCri 320 : (2019) 4 JLJR 85 : (2019) 4 PLJR 3 : (2019) 4 RCRCriminal 362 : (2019) 9 SLT 26 : (2019) 2 TLR 43 : 2020 1 SCJ 187

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 2(i), 2(ii), 2((iii), 2(iv), 2(v), 2(viiia), 8(c), 21, 23(c), 27(A), 29, 67
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Supreme Court04 Sept 2019Dismissed

Jagbir Singh Vs State (N.C.T. Of Delhi)

Supreme Court Of India · AIR 2019 SC 4321 : (2019) 8 SCC 779 : (2019) 9 JT 114 : (2019) 12 Scale 57 : (2019) 3 SCC(Cri) 657 : (2019) 2 ALD(Cri) 1025 : (2019) 3 Crimes 389 : (2020) CriLJ 266 : (2019) 4 JLJR 58 : (2019) 4 MLJ(Cri) 95 : (2019) 4 PLJR 107 : (2019) 4 RCR(Criminal) 265

Indian Penal Code, 1860 — Section 302, 307, 506Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 32, 32(1)
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Supreme Court04 Sept 2019Partly Allowed

State Of Uttar Pradesh Vs Aman Mittal & Anr

Supreme Court Of India · (2019) 109 AllCC 176 : (2019) 3 Crimes 376 : (2019) 4 JLJR 218 : (2019) 4 PLJR 244 : (2019) 4 RCR(Criminal) 253 : (2019) 12 Scale 41 : (2019) 8 SLT 145 : (2020) 1 KLT 260

Constitution Of India, 1950 — Article 141Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 1(3)(a), 3, 3(1), 3(2), 4, 4(2)Indian Penal Code, 1860 — Section 34, 114, 120B, 188, 264, 265, 267, 272, 273, 292, 294, 328, 415, 420, 467, 468, 471
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Supreme Court03 Sept 2019Dismissed

Vijay Nathalal Gohil Vs State Of Maharashtra

Supreme Court Of India · (2019) 8 SCC 663 : (2019) 3 SCC(Cri) 641 : (2019) 4 BCR(Cri) 834 : (2019) 3 ALT(Cri) 396

Code Of Criminal Procedure, 1972 — Section 313Indian Penal Code, 1860 — Section 302, 304B, 498A
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Supreme Court03 Sept 2019Allowed

Kishore Sharma Vs Sachin Dubey

Supreme Court Of India · (2019) 4 Cricc 614 : (2019) 4 Civcc 608 : (2019) 3 ACJ 652 : (2019) 3 DCR 453 : (2019) 3 Rajlw 2544

Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 482
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Supreme Court03 Sept 2019Allowed

Shishupal Singh Vs State Of Uttar Pradesh & Anr

Supreme Court Of India · AIR 2019 SC 4298 : (2019) 8 SCC 682 : (2019) 9 JT 496 : (2019) 3 SCC(Cri) 651 : (2019) 3 ALT(Cri) 398

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 323, 504, 506Code Of Criminal Procedure, 1973 — Section 319
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Supreme Court03 Sept 2019Dismissed

Manjit Singh Vs State Of Punjab

Supreme Court Of India · (2019) 8 SCC 529 : (2019) 9 JT 13 : (2019) 12 Scale 1 : (2019) 3 SCC(Cri) 600

Constitution Of India, 1950 — Article 161Indian Penal Code, 1860 — Section 120B, 141, 142, 143, 148, 149, 302, 304II, 307, 323, 324, 325, 326Code Of Criminal Procedure, 1973 — Section 313, 319, 321
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Supreme Court03 Sept 2019Dismissed

M/S Geo Miller & Co. Pvt. Ltd Vs Chairman, Rajasthan Vidyut Utpadan Nigam Ltd

Supreme Court Of India · AIR 2019 SC 4244 : (2019) 9 JT 32 : (2019) 11 Scale 764 : (2019) 3 Curcc 486 : (2019) 5 Arblr 531 : (2019) 3 ACJ 463 : (2019) 5 ALT 241

Limitation Act, 1963 — Article 137Arbitration And Conciliation Act, 1996 — Section 11(6), 21, 43, 43(1), 43(3), 85, 85(2)(a)Arbitration Act, 1940 — Section 8, 8(2), 20, 37(1), 37(4)
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Supreme Court03 Sept 2019Allowed

Umesh Tukaram Padwal & Anr Vs State Of Maharashtra

Supreme Court Of India · AIR 2019 SC 4279 : (2019) 8 SCC 567 : (2019) 11 Scale 774 : (2019) 4 BCR(Cri) 1 : (2019) 3 SCC(Cri) 620 : (2019) 2 ALD(Cri) 705

Indian Penal Code, 1860 — Section 34, 302, 364, 420Evidence Act, 1872 — Section 27
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